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State of Bihar - Section

Section 4 in Bihar Buildings (Lease, Rent & Eviction) Control Act, 1982

4. Enhancement of rent of buildings.

- Notwithstanding anything contained in any agreement or law to the contrary, it shall not be lawful for any land-lord to increase or claim any increase in the rent which is payable for the time being, in respect of any building except in accordance with the provisions of this Act.